DUNGAR RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.269/2022 registered at Police Station Bichhwal, District Bikaner, for offences under Ss. 302, 427, 323, 341/34 of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Brief facts of the case are that a written report dtd. 27/10/2022 was submitted to SHO, PS, Bichhwal Camp at PBM Hospital, Bikaner by one Smt. Pooja Devi, stating therein that on 26/10/2022, she along with her husband-Mukesh and sister-in-law Premi Devi while going on motorcycle to their house at Mukta Prasad Colony, Bypass road, were surrounded by persons namely- Dungar, Moti, Kailash and Dena Ram. The persons snatched gold ornaments worn by them and also took away (looted) Rs.5,000.00cash. As per the written report submitted by the complainant, the accused persons thereafter followed them. The complainant and her husband, in these circumstances, took shelter in the house of one of their relative namely Chotu Ram. As per the written report submitted by Smt Pooja Devi, her 'Nanand' namely Premi Devi before entering the house of Chotu Ram Ji was run over by a loader machine, driven by present petitioner and other co-accused persons.